R S Ngaranchui & Ors. Vs State Of Manipur & Ors.
.... ol Singh, J Mr. L. Shashibhushan, learned senior counsel assisted by Ms. K. Kamei, learned counsel appeared for the petitioners and Mr. M. Devananda, learned Addl. AG assisted by Mr. Jyotsana, learned counsel appeared for the respondents. On the joint prayer made by the counsel appeari ...
Manipur High Court (Imphal)
Elijah Rimei & Anr. Vs Union Of India & 5 Ors.
.... CGSC appearing for the Union of India submitted that counter affidavit has already been filed on behalf of the Union of India. Mr. Niranjan Sanasam, learned GA appearing for the State respondents seeks three weeks’ time for filing counter affidavit. Ms. Sirawon Newmai, learned counsel ...
Manipur High Court (Imphal)
State Of Manipur Vs M/S Rangnamei Construction & Sales
.... . Kh. Lupenjit, learned counsel made a prayer on behalf of Mrs. L. Ayangleima, learned counsel appearing for the petitioner for taking up this matter after two weeks on ground of personal difficulty on behalf of the conducting counsel. Mr. Th. Vashum, learned GA appearing for the respondent ...
Manipur High Court (Imphal)
Khundrakpam Ongbi Medha Devi & 7 Ors. Vs State Of Manipur & 3 Ors.
.... learned senior counsel appearing for the petitioners submitted that the present writ petition may be disposed of in terms of the earlier orders passed by this Court in various writ petitions. Mr. Niranjan Sanasam, learned GA appearing for the respondents also fairly submitted that the present wri ...
Manipur High Court (Imphal)
State Of Manipur Vs A. Sunder Sharma & Anr.
.... UDGMENT Ahanthem Bimol Singh, J Mr. Th. Vashum, learned GA appeared for the petitioner and Mr. K. Roshan, learned counsel appeared for the respondent No. 2. None appeared for the respondent No. 1. As prayed for, list this case again on 02-05-2024. Earlier interim order shal ...
Manipur High Court (Imphal)
Sagolsem Sanajaoba Singh Vs State Of Manipur & 2 Ors.
.... ring for the petitioner submitted that due to inadvertent mistake, some typographical error has been committed in the body of the writ petition. The learned counsel accordingly, prays for allowing him to make necessary correction. Prayer is allowed. Necessary correction be carried out ...
Manipur High Court (Imphal)
Kshetrimayum Maipak Singh & 33 Ors. Vs State Of Manipur & 5 Ors.
.... eks. Mr. W. Niranjit, learned Dy. GA entered appearance and accepts notice on behalf of respondent Nos. 1 to 5 and hence no formal notice is called for in respect of the said respondents. Petitioners are to take steps for service of notice upon the respondent No. 6 by way of speed pos ...
Manipur High Court (Imphal)
Md. Fakir Ahmad Vs State Of Manipur & 4 Ors.
.... ent No. 1 and hence no formal notice is called for in respect of the said respondent. Petitioner is to take steps for service of notice upon the respondent Nos. 2 to 5 by way of dasti as well as speed post service. Steps should be taken within one week. Petitioner is to file an affidavit sh ...
Manipur High Court (Imphal)
Union Of India Vs L. Fimate
.... ppearing for the appellant requested to furnish copy of the short synopsis submitted by the learned counsel appearing for the respondent. Mr. Serto T. Kom, learned counsel appearing for the respondent through VC. Learned counsel for the respondent is directed to furnish short synopsis ...
Manipur High Court (Imphal)
Manipur Peoples Party (MPP) & Anr Vs Sorokhaibam Ibomcha Singh & 4 Ors.
.... r People’s Party, it is provided that the Central Committee shall have the power to elect a new President till special Delegate Session meet within a year. The learned counsel further submitted that in terms of the said provisions, the notice has been issued fixing an emergency meeting today for ...
Manipur High Court (Imphal)
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